SHEELA Vs. NARAYANAN

JUDGEMENT

(1.) The Civil Revision Petition is filed to set aside the order dtd. 14/7/2022 passed in I.A.No.835 of 2021 in O.S.No.143 of 2018.

(2.) The revision petitioner is the defendant and the respondent instituted a Suit for Specific Performance.

(3.) It is not in dispute between the parties that the trial had commenced and the plaintiff's side examination of witness was completed and defendant's side witnesses was also examined and cross-examined partly. While so, the revision petitioner / defendant filed an Interlocutory Application in I.A.No.835 of 2021 under Order VI Rule 17 to amend the written statement filed by the defendant in the Suit.